Section 6 in The U.P. Rice and Paddy (Levy and Regulation of Trade) Order, 1985
6. Purchase or acceptance of rice by the Controller or his nominee.
- The Controller or his nominee-(a)shall purchase rice from any person including a licensed miller having a rice mill of huller type with not more than one huller operating in area other than urban area also at the notified price if it conforms to the specifications notified;(b)may in accordance with the directions of the State Government accept for rice due to be sold to the State Government under Clause 3:(i)parboiled rice of same variety in lieu of raw rice or vice versa;(ii)rice even in excess of levy due if voluntarily offered.(c)The Controller or his nominee shall, subject to such general or special instructions as may be issued from time to time by the State Government for taking delivery of the quantity of rice sold under clause 3 on behalf of the licensed miller or the licensed dealer shall give a receipt to him specifying the quantity and variety of rice delivered by him and the date of taking delivery thereof.
